Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 135] [Entire Act] State of Himachal Pradesh - Subsection Section 135(1) in The Himachal Pradesh Land Revenue Act, 1953 (1)In any casein which a partition has been made without the intervention of a Revenue Officer, any party there to may apply to a Revenue Officer for an order affirming the partition.
